COURT ARCHIVE

Bombay High Court judgments

73,045 judgments · page 519 of 3,653

High Courts02 Nov 2018Dismissed

Dr. Pradeep Arora S/O Sh. Brij Kumar Vs State Of Maharashtra, Thr. Chief Secretary, Mumbai

Bombay High Court · (2018) 11 BOM CK 0095

Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017 — Section 2(4), 3(8), 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 25, 28, 52(e), 62e Industrial Disputes Act, 1947 — Section 2(j)Constitution of India, — Article 19(1)(g)

High Courts02 Nov 2018Dismissed

Prakash Sambhaji Waghmare Vs State Of Maharashtra And Others

Bombay High Court · (2018) 11 BOM CK 0050

Maharashtra Universities Act, 1994 — Section 57, 57(2)Legal Services Authorities Act, 1987 — Section 20, 20(3)Maharashtra University of Health Sciences Act, 1998 — Section 53

High Courts02 Nov 2018Disposed Off

Courts On Its Own Motion APPELLANT @Hash State Of Maharashtra, Through Its Secretary, Department Of Urban Development, Mumbai And Others

Bombay High Court · (2018) 11 BOM CK 0030

High Courts02 Nov 2018Disposed Off

Abhiyan S/O Suresh Barahate APPELLANT @Hash Nagpur Municipal Corporation, Through Its Commissioner, Nagpur And Others

Bombay High Court · (2018) 11 BOM CK 0029

High Courts02 Nov 2018Partly Allowed

Pandurang Ganpati Bachapalle APPELLANT @Hash Shivshakti Samajseva Mandal and others

Bombay High Court · (2018) 11 BOM CK 0025

High Courts02 Nov 2018Partly Allowed

Tazoddin Rehman Maniyar APPELLANT @Hash Shivshakti Samajseva Mandal and others

Bombay High Court · (2018) 11 BOM CK 0024

High Courts02 Nov 2018Partly Allowed

Ravindra Sukhdev Ghadge APPELLANT @Hash Swati Ravindra Ghadge Swati Bhonde And Others

Bombay High Court · (2018) 11 BOM CK 0023

Family Courts Act, 1984 — Section 7, 7(1), 8, 8(1)(c), 20Guardians and Wards Act, 1890 — Section 25

High Courts02 Nov 2018Dismissed

Sashanka Naidu W/O. Prakash Naidu APPELLANT @Hash Prakash Naidu S/O. M. Balkrishna Naidu

Bombay High Court · (2018) 11 BOM CK 0022

Indian Penal Code, 1860 — Section 34, 120B, 191, 193, 499, 500, 503, 506, 506(I)Code of Criminal Procedure, 1973 — Section 200, 201, 202, 202(1), 203, 204, 397, 482

High Courts02 Nov 2018Partly Allowed

Murli Industries Ltd. Nagpur Thr. Mr. Vijaykumar Iyer APPELLANT @Hash Primo Pick N Pack Pvt. Ltd. Jabalpur And Another

Bombay High Court · (2018) 11 BOM CK 0020

Companies Act, 1956 — Section 391, 419(4), 433, 433(e), 439, 446, 446(1), 446 (2)(a), 529A, 529(1), 529(1)(c)Companies (Court) Rules, 1959 — Rule 26Companies Act, 2013 — Section 434

High Courts02 Nov 2018Dismissed

Payal Sudeep Laad Alias Payal Sharma APPELLANT @Hash Sudeep Govind Laad And Anr

Bombay High Court · (2018) 11 BOM CK 0019

Code of Criminal Procedure, 1973 — Section 482Protection of Women from Domestic Violence Act, 2005 — Section 2(a), 2(d), 2(q), 12, 18, 19, 20, 21, 22, 23, 29, 36Hindu Marriage Act, 1955 &m,dash; Section 13, 26

High Courts02 Nov 2018Dismissed

Rajiv Mohan Mishra APPELLANT @Hash City and Industrial Development Corporation of Maharashtra Ltd. And others

Bombay High Court · (2018) 11 BOM CK 0018

Maharashtra Regional and Town planning Act, 1966 — Section 2(5A), 2(7), 2(15), 2(19), 18(2B), 31, 37, 38, 40, 44, 45, 47, 49, 52, 52(1)(a), 51(2), 51(3), 52(1)(b), 52(1)(c), 52(1)(d), 52A, 53, 53(1), 53(3), 53(4), 53(5), 53(6), 53A(2), 54, 55, 56, 142, 154Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act 1971 — Section 3A, 3CTamil Nadu Town And Country Planning Act, 1971 — Section 113, 113A, 113C

High Courts02 Nov 2018Allowed

Ashish S/O. Ashok Dhabale APPELLANT @Hash State Of Maharashtra Thr. P.S.O. Sakkardara P.S. Sakkardara Nagpur And Another

Bombay High Court · (2018) 11 BOM CK 0017

Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 307, 320, 323, 354

High Courts02 Nov 2018Allowed

Ku. Ujwala Vijay Sukhdeve Vs Presiding Officer, University And College Tribunal, Nagpur And Others

Bombay High Court · (2018) 11 BOM CK 0016

Maharashtra Universities Act, 1974 — Section 43, 59, 91Constitution of India, 1950 — Artivle 33, 38, 38(2), 39, 136, 226

High Courts02 Nov 2018Dismissed

Gajanan Mahadeo Bhure And Others Vs Maharashtra Revenue Tribunal Nagpur Through Registrar And Others

Bombay High Court · (2018) 11 BOM CK 0015

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 6, 43, 43(14), 43(14A), 46, 49, 111Berar Regulating of Agricultural Leases Act, 1951 — Section 3, 6Transfer of Property Act, 1882 — Section 116

High Courts02 Nov 2018Dismissed

Sri Mangal Murty Marketing Vs State Of Maharashtra And Ors.

Bombay High Court · (2018) 11 BOM CK 0013

Lottery Regulation Act, 1998 — Section 3, 4, 5Constitution of India, 1950 — Article 14, 246, 258, 265, 289, 298, 301, 366Bombay Sales Tax Act, — Section 40A, 40 A(1), 151A

High Courts02 Nov 2018Dismissed

Datta Somnath Jadhav Vs State Of Maharashtra

Bombay High Court · (2018) 11 BOM CK 0011

Indian Penal Code, 1860 — Section 109, 227A, 228A, 292, 342, 354, 376, 376(2)(b), 509Protection of Children from Sexual Offences Act, 2012 — Section 5(c), 6, 14, 17Information Technology Act, 2000 — Section 67 B

High Courts02 Nov 2018Dismissed

Vanita Vasant Patil Vs State Of Maharashtra

Bombay High Court · (2018) 11 BOM CK 0010

Indian Penal Code, 1860 — Section 109, 227A, 292, 342, 354, 376, 376(2)(b), 509Protection of Children from Sexual Offences Act, 2012 — Section 5(c), 6, 14, 17Information Technology Act, 2000 — Section 67 B

High Courts02 Nov 2018Allowed

Geekom Logistech Pvt. Ltd. Vs State Of Maharashtra And Ors

Bombay High Court · (2018) 11 BOM CK 0007

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 48, 56, 56(1), 56(2), 56(4)Motor Vehicles Rules, 1989 — Rule 45, 45(1), 45(2), 45(3), 45(7), 45(6), 45(9), 62, 62(2)

High Courts02 Nov 2018Disposed Off

Director Of Accounts And Treasuries , And Ors Vs Mrs. Suvarna Umesh Sant And Ors.

Bombay High Court · (2018) 11 BOM CK 0006

Constitution of India, 1950 — Article 309

High Courts02 Nov 2018Allowed

Jagannath Divanrao Barse Vs State Of Maharashtra

Bombay High Court · (2018) 11 BOM CK 0005

Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20Code Of Criminal Procedure, 1973 — Section 313